PRADEEP KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This order is in continuation of the orders dated 14.3.2016 and 31.3.2016. On 14.3.2016, counsel for the respondent had sought time to produce a medical expert to assist the Court. On the next date, i.e., on 31.3.2016, counsel for the petitioner had sought an adjournment to produce some decisions to fortify his argument that delay in approaching the Court will not non-suit the petitioner.

(2.) The facts of the case may be noted first. In response to the Notification dated 23.7.2014, issued by the respondent/CRPF inviting applications from eligible persons to fill up 127 vacancies to the post of SI(GD) , the petitioner had applied as a SC candidate. The petitioner had appeared for the written examination on 28.9.2014, which he had qualified.

(3.) Aggrieved by the second rejection order dated 27.11.2014, the petitioner had served a legal notice dated 10.2.2015 on the respondent/CRPF for reconsidering his case and declaring him medically fit. The said notice was replied to by the respondent, vide letter dated 24.7.2015, stating inter alia that after his initial medical examination, the petitioner's candidature had been turned down and he had filed an appeal against his rejection.